Section 5 in Karnataka Lake Conservation and Development Authority Act, 2014
5. Functions of the Authority.
- Subject to the provisions of this Act and the rules made thereunder, the functions of the Authority shall be,-(1)to exercise regulatory control over all the lakes within its jurisdictions including prevention and removal of encroachment of lake;(2)to protect, conserve, reclaim, regenerate and restore lakes to facilitate recharge of depleting ground water by promoting integrated approach with the assistance of concerned Government departments, local and other authorities;(3)to take up environmental impact assessment studies for any or all lakes;(4)to take up environmental planning and mapping of lakes and their surrounding areas with the help of geographical information system and prepare database and atlas of lakes and their catchments;(5)to prepare a plan for integrated development of lakes;(6)to improve and also create habitat (wet lands) for aquatic biodiversity, water birds and aquatic plants by reducing sullage and non-point sewage impacts;(7)to facilitate for impounding storm water drainage system, reduce or remove siltation of lakes by taking up appropriate soil and water conservation measures including afforestation and to augment recharge of ground water aquifers and revive bore-wells;(8)to improve and monitor water quality, conserve lake ecology on need basis and to protect them against domestic and industrial pollution;(9)to utilize or allow to utilize the lakes for the purpose of drinking water, fishing, irrigation, education or tourism or any other purpose as the Authority may determine;(10)to encourage participation of communities and voluntary agencies and to launch public awareness programmes for lake conservation, preservation and protection of lakes;(11)to advise on any matter that may be referred to it by the Government or any institution.(12)to promote integrated and co-ordinated applied research on all the relevant issues pertaining to lakes;(13)to do such other acts as the Authority may consider necessary, conducive or incidental, directly or indirectly, to achieve the object of this Act.
